Section 2(1) in The Chennai Metro Railway (Notices of Accidents and Inquiries thereto) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Metro Railways (Operation and Maintenance) Act, 2002 (60 of 2002);(b)"Form" means a Form appended to these rules;(c)"Passenger" means a person travelling on the Chennai Metro Railway with a valid ticket of any type as specified in sub-rule (2) of rule 8 of the Chennai Metro Railway (Carriage and Ticket) Rules, 2014 or pass;(d)"Central Government", in relation to technical planning and safety of metro railways, means the Ministry of the Government of India dealing with Railways.
